COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 15 of 52

High Courts14 Sept 2001

Malanbai Vs Deputy Director of Education and Others

Bombay High Court · (2002) 1 ALLMR 759 : (2002) 2 BomCR 677

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(2)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 26, 26(1), 27, 28

Read judgment

High Courts13 Sept 2001Dismissed

Suresh Raghunath Gupte Vs Taraknath Rajnarayan Mishra and Another

Bombay High Court · (2001) ALLMR(Cri) 1996 : (2002) BomCR(Cri) 236 : (2002) CriLJ 1276

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 9

Read judgment

High Courts12 Sept 2001Dismissed

Amarjeet S. Vidhyarthi Vs Sushiladevi K. Pillani

Bombay High Court · (2002) 2 BomCR 694

Contract Act, 1872 — Section 38Evidence Act, 1872 — Section 101, 38, 91, 92Specific Relief Act, 1963 — Section 5

Read judgment

High Courts12 Sept 2001Allowed

Bank of India Vs Bank of India Workers'' Organisation and Another

Bombay High Court · (2002) 2 BomCR 172 : (2002) 2 LLJ 382

Read judgment

High Courts12 Sept 2001Dismissed

I.C.D.S. Ltd. Vs Asha Latex and Allied Industries Pvt. Ltd.

Bombay High Court · (2003) 114 CompCas 581 : (2004) 50 SCL 241

Companies Act, 1956 — Section 433, 434, 439

Read judgment

High Courts11 Sept 2001Dismissed

K. Venkateswara Rao Vs Phoenix Share and Stockbrokers (P.) Ltd.

Bombay High Court · (2003) 115 CompCas 818

Companies Act, 1956 — Section 397, 398, 402, 433

Read judgment

High Courts10 Sept 2001Dismissed

Sarvadnya D. Patil and another Vs State of Goa and others

Bombay High Court · (2001) 09 BOM CK 0076

Constitution of India, 1950 — Article 49Prevention of Insults to National Honour Act, 1971 — Section 2

Read judgment

High Courts10 Sept 2001

Commissioner of Income Tax Vs Ratnagiri Distt. Central Co-op. Bank Ltd.

Bombay High Court · (2002) 174 CTR 116 : (2002) 1 MhLj 892 : (2002) 120 TAXMAN 77 : (2001) 120 TAXMAN 77

Income Tax Act, 1961 — Section 80P(2)(a)(i)

Read judgment

High Courts10 Sept 2001

Vijaykumar Pathak and another Vs Madhukar Chitale

Bombay High Court · (2001) 09 BOM CK 0069

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1), 29, 31Civil Procedure Code, 1908 (CPC) — Section 47

Read judgment

High Courts10 Sept 2001Dismissed

Pandhari Patil Vs State of Maharashtra and others

Bombay High Court · (2001) 09 BOM CK 0067

Bombay General Clauses Act, 1904 — Section 10, 11General Clauses Act, 1897 — Section 10, 9Limitation Act, 1963 — Section 12, 12(1)

Read judgment

High Courts10 Sept 2001Dismissed

Commissioner of Income Tax, Kolhapur Vs Ratnagiri Dist. Central Co-operative Bank Ltd., Ratnagiri

Bombay High Court · (2002) 254 ITR 697 : (2002) 1 MhLj 892

Income Tax Act, 1961 — Section 80P(2)

Read judgment

High Courts10 Sept 2001

Wasudeo Ganesh Altekar Vs Punjab National Bank and Another

Bombay High Court · (2002) 2 MhLj 695

Read judgment

High Courts10 Sept 2001Dismissed

Subhash Vs Kiran and Others

Bombay High Court · (2002) ACJ 2101

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts08 Sept 2001Allowed

Rajendra Raghunath Girme Vs Pramila Dattu Surse and Others

Bombay High Court · (2002) ACJ 919 : (2002) 2 ALLMR 299 : (2002) 3 BomCR 305 : (2002) 1 BOMLR 510 : (2002) 1 MhLj 179

Motor Vehicles Act, 1988 — Section 149

Read judgment

High Courts08 Sept 2001

Balu Sambhaji Shinde Vs The State of Maharashtra

Bombay High Court · (2002) 104 BOMLR 257

Criminal Procedure Code, 1973 (CrPC) — Section 313, 41Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34

Read judgment

High Courts08 Sept 2001Dismissed

QSS Investors (P.) Ltd. Vs Allied Fibres Ltd.

Bombay High Court · (2001) 107 CompCas 587

Companies Act, 1956 — Section 41(2), 433, 434, 439, 443

Read judgment

High Courts08 Sept 2001Dismissed

Gunwant Mahadeorao Deshmukh Vs Bapurao Shinde and Others

Bombay High Court · (2002) 1 ALLMR 253 : (2002) 3 BomCR 286

Evidence Act, 1872 — Section 101

Read judgment

High Courts07 Sept 2001Dismissed

Vishindas Bhagchand Vs Chairman, Maharashtra State Electricity Board and Others

Bombay High Court · (2001) 4 ALLMR 763 : (2002) 1 BomCR 320 : (2002) 1 MhLj 222

Arbitration and Conciliation Act, 1996 — Section 11(6), 20, 21, 43, 43(2)Limitation Act, 1963 — Article 137

Read judgment

High Courts07 Sept 2001Partly Allowed

Associated Cement Companies Ltd. Vs Associated Cement Staff Union and Another

Bombay High Court · (2002) 92 FLR 148 : (2002) 3 MhLj 677

Industrial Disputes Act, 1947 — Section 36(2), 36(3), 36(4)

Read judgment

High Courts07 Sept 2001Dismissed

Adhunik Synthetic Limited Vs Municipal Council, Jalgaon and Another

Bombay High Court · (2002) 1 ALLMR 532 : (2002) 1 BomCR 115 : (2002) 1 BOMLR 140 : (2002) 1 MhLj 27

Constitution of India, 1950 — Article 226Maharashtra Municipalities (Octroi) Rules, 1968 — Rule 16, 2(28), 24, 25, 26Maharashtra Municipalities Act, 1965 — Section 169, 2(28)

Read judgment